THE PR. COMMISSIONER OF INCOME TAX -4 vs. M/S HCL TECHNOLOGIES LTD.

$~33 * IN THE HIGH COURT OF DELHI AT NEW DELHI + ITA 238/2018

THE PR. COMMISSIONER OF INCOME TAX -4 ..... Appellant Through : Sh. Ruchir Bhatia, Sr. Standing Counsel.

versus

M/S HCL TECHNOLOGIES LTD.

..... Respondent Through Ms. Devika Jain, for Ms. Kavita Jha, Advocate, for respondent.

CORAM: HON'BLE MR. JUSTICE S. RAVINDRA BHAT HON'BLE MR. JUSTICE A. K. CHAWLA

O R D E R %

26.02.2018

The solitary substantial question of law urged by the Revenue in this appeal is the extension of the period of stay granted by the Tribunal beyond the statutory prescribed limit. This issues is covered by the judgment of this Court in Pepsi Foods Pvt. Ltd. and Ors. v. ACIT and Anr. 376 ITR 87 (Del). No substantial question of law arises. The appeal is accordingly dismissed.

S. RAVINDRA BHAT, J

A. K. CHAWLA, J FEBRUARY 26, 2018/ajk